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[Cites 0, Cited by 0] [Section 390] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 390(5) in Arunachal Pradesh Municipal Act, 2007

(5)Every grantee of any licence or permission granted under this Act shall at all reasonable times while such licence or permission as the case may be remain in force, if so required by the Chief Municipal Executive Officer/ Municipal Executive Officer or the other officer by whom it was granted, produced such licence or permission as the case may be.B. Entry and Inspection